JAYANTA KUMAR BISWAS,J. - (1.) The petitioners in this WP under Article 226 dated February 7, 2012 are seeking the following principal relief: "(d)In the nature of Prohibition retraining the respondent authorities, their men, agents, associates and each of them from doing any act creating ban on smooth running of construction works of your petitioners."
(2.) Counsel for the petitioners submits as follows. Without any reason the police of the local police station visiting the construction site of the petitioners have been asking the petitioners and their people not to erect any construction. The police are harassing the petitioners and the people engaged by them in the erection works. The Superintendent of Police and the District Magistrate approached by the petitioners have not taken any steps. Hence a mandamus should be issued giving suitable directions.
(3.) In the letter dated January 18, 2012 sent to the Superintendent of Police the petitioners alleged as follows. They are the owners of one Rose Apartment Pvt. Ltd. They are building a flat. Without any reason the officer in charge of the local police station asked them to stop the building activities. On January 11, 2012 their people were lifted to the police station and released at 12 mid-night.;